KRISHAN LAL Vs. NITU ALIAS ASHA

JUDGEMENT

(1.) This is a husband's appeal against the orders of the Additional District Judge, Delhi, dated 11th July, 1984. The Additional District Judge had refused to grant a decree of divorce under Section 13(l)(ib) to the husband.

(2.) It is the case of the petitioner husband, the appellant before me, that the parties were married on 20th February 1977, and a daughter has born to the parties on 24th January, 1978.

(3.) It is the case of the husband that the respondent wife wanted to live separately from the parents of the husband, that he gave into the desire of the wife and a separate accommodation, a rented house, was taken at B-3/49, Safdarjang Enclave. New Delhi. In this house the younger brother of the petitioner. Din Dayal, also resided with the parties to the marriage.